High Courts27 Mar 2017
M/s. Creamline Dairy Products Limited Vs Assistant Commissioner (CT) LTU and another
Andhra Pradesh High Court · (2017) 03 AP CK 0024
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2017
590 judgments · page 21 of 30
High Courts27 Mar 2017
The Chief General Manager Vs The General Secretary
Andhra Pradesh High Court · (2017) 03 AP CK 0023
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 11 A -Payment of Wages A
High Courts27 Mar 2017
Ms S.Satya Manisha Vs Dr. NTR University of Health Sciences
Andhra Pradesh High Court · (2017) 03 AP CK 0022
High Courts24 Mar 2017Disposed Off
Gosula Ramulu Vs A.P. Wakf Board
Andhra Pradesh High Court · (2017) 3 ALT 349
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 - Section 24, Section 28Waqf Act, 1954 - Section 4(4)Waqf Act, 1995 - Section 112(2), Section 6, Section 7
High Courts24 Mar 2017Disposed Off
S. Venkatesham Vs High Court of Judicature
Andhra Pradesh High Court · (2017) 3 ALT 311
Andhra Pradesh Judicial Ministerial Service Rules, 2003 - Rule 5
High Courts24 Mar 2017Disposed Off
Shaik Shoyab Ali Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 ALT 239 : (2017) 3 AndhLD 698
High Courts24 Mar 2017
The National Insurance Company Ltd. Vs Nimma Sita Lakshmi and others
Andhra Pradesh High Court · (2017) 03 AP CK 0021
High Courts24 Mar 2017
M/s. Andhra Cements Limited Durgapuram Vs The commissioner of Central Excise and Service Tax Central Revenues Building
Andhra Pradesh High Court · (2017) 03 AP CK 0020
Central Excise Act, 1944, Section 11AA - Interest on delayed payment of dutySick Industrial Companies (Special Provisions) Act, 1985, Section 32, Secti
High Courts23 Mar 2017Allowed
Lanka Mohan Vs State of Telangana
Andhra Pradesh High Court · (2017) 3 ALT 326 : (2017) 3 AndhLD 587
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 - Section 166-B (1)
High Courts23 Mar 2017Disposed Off
P. Ranjan Kumar Vs High Court of Judicature at Hyderabad
Andhra Pradesh High Court · (2017) 3 ALT 376
Andhra Pradesh State Higher Judicial Services Rules, 2007 - Rule 2(m), Rule 4(2)(b), Rule 7
High Courts23 Mar 2017Dismissed
Bhimas Hotels Pvt. Ltd., Tirupati Vs Union of India
Andhra Pradesh High Court · (2017) 3 AndhLD 637
High Courts23 Mar 2017
K.Subramanyam Naidu Vs The Railway Protection Force
Andhra Pradesh High Court · (2017) 03 AP CK 0019
High Courts23 Mar 2017
M/s. Aditya Rice Industries Vs The Assistant Commercial Tax Officer, Miryalaguda Circle, Nalgonda District & others
Andhra Pradesh High Court · (2017) 03 AP CK 0018
Andhra Pradesh Reorganisation Act, 2014, Section 101, Section 102 -Telangana Value Added Tax Rules, 2005, Rule 55(2) -Telangana Value Added Tax Act, 2005, Section 2(17), Se
High Courts22 Mar 2017Disposed Off
G. Shashi Kumar Vs Telangana State Road Transport Corporation
Andhra Pradesh High Court · (2017) 3 ALT 316 : (2017) 3 AndhLD 605 : (2017) 2 LLJ 477
Constitution of India, 1950 - Article 226
High Courts22 Mar 2017
D.Balaji Vs Depot Manager, RTC, Suryapet Bus Depot
Andhra Pradesh High Court · (2017) 03 AP CK 0017
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts22 Mar 2017
Sama Aruna Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 03 AP CK 0016
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 447, Section 323, Section 342,
High Courts22 Mar 2017
Ediga Chandrasekar Gowd and another Vs The State of Andhra Pradesh and others
Andhra Pradesh High Court · (2017) 03 AP CK 0015
Code of Civil Procedure, 1908, Order 8Rule 1, Order 7Rule 14 -Transfer of Property Act, 1882, Section 54 - "Sale defined"
High Courts21 Mar 2017
Smt.G.Jyothi Vs The State of Telangana and another
Andhra Pradesh High Court · (2017) 03 AP CK 0014
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesNarcotic Drugs and Psychotropic Substances Act, 1985, Section 12 -
High Courts21 Mar 2017
The Fishermen Co-operative Society Ltd. Vs Paltya Kotya, & Ors.
Andhra Pradesh High Court · (2017) 03 AP CK 0013
Code of Civil Procedure, 1908, Section 151, Order 7Rule 11(d) - Saving of Inherent powers of CourtAndhra Pradesh Co-operative Tribunal (Procedure) Rules, 1994
High Courts20 Mar 2017Disposed Off
Smt. Radha Konduri Vs State of A.P.
Andhra Pradesh High Court · (2017) 3 ALT 345 : (2017) 3 AndhLD 486